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SC Strikes Down Proviso Curtailing Powers of ITAT to Grant Stay of Demand for More Than 365 Days - (12 Apr 2021)

DIRECT TAXATION

Supreme Court has struck down a proviso in the Income Tax Act, 1961 which curtailed the powers of the Income Tax Appellate Tribunal to grant stay of demand for a period exceeding 365 days, even if the delay in disposing of the appeal was not owing to any fault of the taxpayer.

Tags : SUPREME COURT   STAY OF DEMAND  

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